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State of Tamilnadu - Section

Section 11B in Bye-Laws of the Tamil Nadu Medical Council

11B. [ [Inserted by G.O. Ms. No. 2410, P.M., dated the 16th October 1934.]

Except in the exercise of the right of reply, no member shall speak more than once upon any motion unless it be with the permission of the President for the purpose of making an explanation.]